- (1.) HEARD learned counsel for the petitioner.
(2.) PETITIONER by means of this writ petition has asked for quashing of the advertisement dated 7.11.2014, Annexure - 4 to the writ petition in so far as it prescribes the age limit between 21 - 40 years subject to relaxation to the reserved classes as per the Government Orders for recruitment to the posts of employability skills in Government Industrial and Training Institutes.
(3.) THE submission is that the petitioner is working against the said post since 1987 on daily basis and is aged about 50 years as on date. In case he is not permitted to apply his services would be in jeopardy. The petitioner on the basis of length of his service had earlier sought regularization on the post by filing a writ petition. The writ petition was disposed of on 4.7.2008 with the liberty to the petitioner to approach the authority concern for regularization. The petitioner failed in his attempt to get his services regularized for want of rules in that regard. Thereafter when the posts have been advertised the petitioner has come up in this writ petition challenging the advertisement.;